SK. RAJU Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) The petitioner is an accused in connection with T.R. Case No.297 of 2023(A), pending before the Court of learned 3rd Additional Sessions Judge, Bhubaneswar, arising out of Bharatpur P.S. Case No.245 of 2023, for commission of alleged offences under Ss. 20(b)(ii)(C)/29 of NDPS Act.

(3.) Learned counsel, on instruction, submits that except the present BLAPL, no other bail application of the Petitioner relating to the aforementioned P.S. case is pending in any other Court.